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Madhya Pradesh High Court
Hariram Ahirwar vs The State Of Madhya Pradesh on 10 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:11756
1 MCRC-4845-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 10th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 4845 of 2026
HARIRAM AHIRWAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Prakhar Naveriya - Advocate for the applicant.
Shri Naveen Thakur - Government Advocate for the respondent/State.
ORDER
This is the first application filed by the applicant under Section 483
of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail
relating to FIR/Crime No.427/2025 registered at Police Station Baldevgarh,
District Tikamgarh, for the offence punishable under Section 306 of the
Indian Penal Code. The applicant is in jail since 23.12.2025.
2. Learned counsel for the applicant has submitted that the applicant is
innocent and has falsely been implicated in the case. As per prosecution case,
there was a love affair between the applicant's daughter and son of deceased
and because of that, on 22.06.2022, the applicant's daughter returned her
marriage party and marriage could not be solemnized. In relation to the said
incident, there were strained relations between the applicant and the
deceased. It is alleged that the applicant and his wife had assaulted the
deceased and on that, vide Crime No.372/2022, an FIR was registered
NEUTRAL CITATION NO. 2026:MPHC-JBP:11756
2 MCRC-4845-2026
against them on 29.06.2022. Subsequently, the applicant and his wife again
assaulted the deceased and being humiliated with their conduct, the deceased
committed suicide by consuming poisonous substance. On that basis, merg
was registered and autopsy was conducted over the dead body. The viscera
was sent for analysis and on that, pyrethrum pesticide was found in the
visceral organs. After making enqury on the merg, a case has been registered
against the applicant.
3. Learned counsel for the applicant has submitted that though the
deceased might have been assaulted by the applicant and his wife, but they
never intended or having any intention that the deceased would commit
suicide. According to him, from the material available on record, no case of
abetment to commit suicide is made out against the applicant. Trial will take
time to be concluded, hence, the applicant be enlarged on bail.
4. Learned counsel for the respondent/State has opposed the bail
application and has submitted that from the material available on record, it is
clear that time and again, the applicant and his wife abused and assaulted the
deceased and being harassed with that, she committed suicide, hence, no case
of bail is made out.
5. Heard the parties and perused the case diary.
6. From the material available on record, it appears that the deceased
committed suicide on 29.06.2022, but after the merg enquiry, the FIR of the
incident was lodged on 12.12.2025 that too after a gap of about three years
and five months alleging therein that the applicant and his wife had abetted
the deceased to commit suicide. No sufficient explanation for lodging the
NEUTRAL CITATION NO. 2026:MPHC-JBP:11756
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FIR belatedly has been given.
7. Looking to the aforesaid factual aspects of the case, coupled with
the fact that trial will take time to be concluded, this Court deems it
appropriate to enlarge the applicant on bail. Thus, without commenting
anything on the merits of the case, the application is allowed.
8. It is directed that applicant shall be released on bail on his
furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand Only) with one solvent surety of the like amount to the satisfaction
of the trial Court concerned for his appearance before the said Court on all
such dates as may be fixed by that Court in this regard during pendency of
trial.
9. It is further directed that the applicant shall comply with the
provisions of Section 480(3) of BNSS.
10. Accordingly, Misc. Criminal Case stands disposed of.
Certified copy as per rules.
(DEVNARAYAN MISHRA)
JUDGE
dm
